AI Structured Summary
Not yet generated for this judgment
Judgment
IA-2754/2022: An application for exclusion of time from the date of the pronouncement of order for initiation of Liquidation of the Corporate Debtor till the date of the receipt of the copy of the order i.e., from 14.02.2020 to 30.07.2020. Ld. Counsel appearing for the Applicant submits that the RP continues to be the Liquidator. If RP has continued to be the Liquidator, we find it difficult to understand as to why and how he received the orders so late. Let the Liquidator file one page synopsis explaining the reasons and justification for seeking the exclusion. List on 21.10.2022.
IA-2755/2022: List this IA along with IA-2754/2022 on 21.10.2022.
